High Courts13 Nov 2017Allowed
Shri Raghoba Arjun Shetgaonkar, & Anr. Vs The Manager, Sunset Ashram, Mandrem, Pernem Goa, & Anr.
Bombay High Court · (2017) 11 BOM CK 0050
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 618 of 3,654
High Courts13 Nov 2017Dismissed
Shri Vikar Ansar Shaikh, & Ors. Vs The State of Maharashtra Through: the Secretary, Planning Department, Mantralaya, & Anr.
Bombay High Court · (2017) 11 BOM CK 0044
Constitution of India, Article 226, Article 309 -Maharashtra Civil Services (Pension) Rules, 1982, - Rule 9, Rule 2, Rule 33
High Courts13 Nov 2017Dismissed
State Trading Corporation of India Ltd. Vs Indo Bonito Multinational Ltd. & Anr.
Bombay High Court · (2017) 11 BOM CK 0024
Companies (Court) Rules, 1959, Rule 28, Rule 28(1), Rule 28(2)
High Courts13 Nov 2017Dismissed
The State of Maharashtra through Police Station Officer Vs Kanchan Sanjay Ghaywat, & Ors.
Bombay High Court · (2017) 11 BOM CK 0011
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts13 Nov 2017Dismissed
United India Insurance Company Ltd. Through its Divisional Office, Divisional Manager, Aurangabad Vs Godabai W/o Kisanrao Shinde, & Ors.
Bombay High Court · (2017) 11 BOM CK 0007
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts13 Nov 2017Allowed
Vidyut Metallics Ltd., & Anr. Vs Maharashtra Industrial Development Corporation, & Ors.
Bombay High Court · (2017) 11 BOM CK 0006
High Courts10 Nov 2017Dismissed
Vishwanath Shankar Sadafule, & Ors. Vs Maharashtra State Electricity Distribution Co. Ltd., & Anr.
Bombay High Court · (2017) 11 BOM CK 0209
Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartIndustrial Employmen
High Courts10 Nov 2017Allowed
Cajetan Cardoz, General Manager of M/s. Swastik Cruise Vs Police Inspector, Porvorim Police Station, & Ors.
Bombay High Court · (2017) 11 BOM CK 0179
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts10 Nov 2017Allowed
Kundalik S/o Shivaji Kolekar, & Anr. Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0151
Code of Criminal Procedure, 1973, Section 482, Section 195(1), Section 195 - Saving of inherent powers of High Court - Prosecution for contempt of lawful authority of publ
High Courts10 Nov 2017Allowed
Laxmikant Jalindar Mule Vs The State of Maharashtra (Through the Principal Secretary, Home Department (Transport), Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 11 BOM CK 0146
Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 47 - Non-discrimination in Government employment
High Courts10 Nov 2017Dismissed
Mrs. Shama Rahul Moholkar @ Shama Vasant Padale Vs Rahul Deorao Moholkar
Bombay High Court · (2017) 11 BOM CK 0122
Special Marriage Act, 1954, Section 37, Section 36, Section 38 - Permanent alimony and maintenance - Alimony pendente lite - Custody of children
High Courts10 Nov 2017
Nijamuddin Abubakar Shaikh Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0109
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts10 Nov 2017
Parasanbai Dhanraj Jain, & Ors. Vs Sunanda Madhukar Jadhav
Bombay High Court · (2017) 11 BOM CK 0101
Code of Civil Procedure, 1908, Order 21Rule 101, Order 21Rule 97 -Evidence Act, 1872, Section 65 - Cases in which second
High Courts10 Nov 2017Allowed
Pravin s/o. Tulsidas Kadu Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0095
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts10 Nov 2017Allowed
Shri Rohan Gurung Vs STATE Through Panaji Police Station
Bombay High Court · (2017) 11 BOM CK 0048
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, Section 304,
High Courts10 Nov 2017Dismissed
Shama Rahul Moholkar Vs Rahul Deorao Moholkar
Bombay High Court · (2017) 11 BOM CK 0003
Special Marriage Act, 1954, Section 36, Section 38 - Alimony pendente lite - Custody of children
High Courts10 Nov 2017Allowed
Yugandhara Vasant Gangavane Vs State of Maharashtra Through its Secretary, Tribal Development Department Mantralaya, & Ors.
Bombay High Court · (2017) 11 BOM CK 0001
High Courts09 Nov 2017
Agnelo Caetano Colaco, & Ors. Vs Ernestina Pereiera, (since deceased) through her legal heirs, & Ors.
Bombay High Court · (2017) 11 BOM CK 0206
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts09 Nov 2017Allowed
Bharat Sanchar Nigam Limited Vs The State of Maharashtra through its Secretary, Urban Development Department, Mantralaya, Mumbai, & Anr.
Bombay High Court · (2017) 11 BOM CK 0182
High Courts09 Nov 2017Allowed
Charandas s/o Hansraj Mohod, & Anr. Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0177
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376(2)(g) - Punishment for rapeSchedu